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12,28,363 judgments in All Courts · page 111 of 61,419

High Courts17 Oct 2026Dismissed

Sabuj Paul Vs Smt. Arpita Dasgupta & Ors.

Karnataka High Court · (2026) 10 KAR CK 2878

Protection of Women from Domestic Violence Act, 2005-Section 12, 18, 19, 20, 22, 2(f), 2(q), 12(1), 18 to 23, Chapter IVCr.P.C.-Section 482, Order 1 Rule 10(2), 64, 468, 473, 2(d), 190(1)(a), 200 to 204Hindu Marriage Act, 1955-Section 9
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High Courts17 Oct 2026Allowed

S. Nithyananda Vs State Of Karnataka

Karnataka High Court · (2026) 10 KAR CK 2875

Health Security and National Security Cess Act, 2025-Section 18(1)(a), (b) and (c), 19(1)(a), 26(2)Cr.PC-Section 439BNSS, 2023-Section 483
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High Courts17 Oct 2026

Shamnas Abdul Gafoor Vs State Of Karnataka

Karnataka High Court · (2026) 10 KAR CK 2870

Bharatiya Nyaya Sanhita, 2023-Sections 308, 318(4), 319(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(1)(b)Information Technology Act, 2008-Section 66(D)
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High Courts17 Oct 2026Allowed

Sharnappa Vs The State Of Karnataka

Karnataka High Court · (2026) 10 KAR CK 2869

Bharatiya Nyaya Sanhita, 2023-Sections 61, 109, 125(a), 125(b), 287, 288, 326(f), 351(3), 351(4)Explosive Substances Act, 1908-Sections 3, 4, 5, 6Explosives Act, 1984-Section 9(B)(1)(B)
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High Courts17 Oct 2026

Shivanand Vs The State Of Karnataka

Karnataka High Court · (2026) 10 KAR CK 2867

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 143, 147, 148, 120B, 363, 364, 302, 201, 149
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